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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(vi) in Hyderabad Compulsory Primary Education Act 1952

(vi)to maintain an up-to-date list of children liable to attend school in its area and to obtain and keep a record of such other information as may be necessary for the purpose of enforcing the attendance of children at school and of preventing interference with such attendance;